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Arvind Kumar S/O Shri Dayaram ... vs State Of Rajasthan ...
2023 Latest Caselaw 4924 Raj/2

Citation : 2023 Latest Caselaw 4924 Raj/2
Judgement Date : 14 September, 2023

Rajasthan High Court
Arvind Kumar S/O Shri Dayaram ... vs State Of Rajasthan ... on 14 September, 2023
Bench: Uma Shanker Vyas
                                   [2023:RJ-JP:22718]

                                   HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                               BENCH AT JAIPUR

                                    S.B. Criminal Miscellaneous (Petition) No. 497/2020

                                   1.     Arvind Kumar S/o Shri Dayaram Verma, R/o
                                          Chomhala, District Jhalawar, Raj.
                                   2.     Smt. Rekha W/o Shri Arvind Kumar Verma,
                                          R/o Chomhala, District Jhalawar, Raj.
                                   3.     Ashish Kumar S/o Shri Arvind Kumar Verma,
                                          R/o Chomhala, District Jhalawar, Raj.
                                                                                            ----Petitioners
                                                                   Versus
                                   1.     State Of Rajasthan, Through Pp.
                                   2.     Smt. Rachna D/o Shri Arvind Kumar, C/o
                                          Jagannath Verma, Retire Dct Mall I Godown
                                          Ke Pass, Railway Colony, Kota.
                                                                                      ----Respondents

For Petitioner(s) : Mr. Om Prakash Kharra, Adv. For : Mr. Mahendra Meena, P.P. Respondent(s)

HON'BLE MR. JUSTICE UMA SHANKER VYAS Judgment / Order

14/09/2023

Learned counsel for petitioners submits that

this criminal misc. petition has become infructuous.

In view of above, the criminal misc. petition is

dismissed as having become infructuous.

(UMA SHANKER VYAS),J

DANISH USMANI /479

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